ITAT: Assessee Could Not be Penalized by Denying the Exemption for Mere Technical Violation

Delhi HC: Difference in Layout is of No Consequence if Essential Feature of Trademark Infringed || Allahabad HC: Parliament has Responsibility to Restrain Criminals from Entering Into Politics || Delhi HC Refuses to Vacate Stay on Direction to Enforce CM's Speech Promising Rent Relief || J&K&L HC: Judges Must Refrain from Making Derogatory Remarks Against Parties || Delhi HC: Courts Should be Sensitive When Poor And Deprived Knock at its Doors || CESTAT: Law Does Not Mandate Customs Broker to Physically Verify Address of Client || Orissa HC: Appeal Can’t be Dismissed on Sole Ground of Non-Submission of Certified Order || ITAT: Deposit of Banned Notes Received Out of Cash Sales During Demonetization Period is Valid || ITAT: Arrangement Between Spouse Without Real Money Exchange Not Amount to Unexplained Investment || ITAT: 100% Deduction U/S 80IC of IT Act allowable when Industry undergone Substantial Expansion

ITAT: Assessee Could Not be Penalized by Denying the Exemption for Mere Technical Violation - (15 Jun 2022)